(a)In the case of transfer of a gazetted officer and an officer of the rank of Inspector a last pay certificate is issued by the Treasury Officer or the Accountant-General, as the ease may be. Whenever an Inspector is transferred from one place to another the Superintendent or the Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch concerned shall send immediate intimation to the Treasury Officer or the Accountant-General, as the case may be. In the case of transfer of a non-gazetted officer of or below the rank of Sergeant or Sub-Inspector and a clerk from one district to another the head of the office shall issue the last pay certificate in Bengal Form No. 2508. This certificate shall be attached to the first pay bill drawn after transfer.(b)Pay cannot be drawn for broken periods and shall only be paid after the expiration of the month to which it relates. Officers transferred during a calendar month therefore shall draw the full pay for that month in the new district.Note. - When an advance of pay is granted to any police officers on short deputation whose pay will continue to be drawn by the officer granting the advance, the fact that the recovery of the advance will be effected by the latter shall be recorded on the advance bill.(c)To guard against double drawal of pay, heads of offices shall maintain a manuscript register in which shall be recorded the details of last pay certificates issued. The accountant shall consult the register at the time of preparation and checking of pay bills.
